Section 9(d) in The Central Electricity Regulatory Commission (Procedure, Terms and Conditions for Grant of Trading Licence and other Related Matters) Regulations, 2009
(d)report of the Commission the following events as soon as possible:(i)when the licensee or any of his associates, or partners, or promoters or Directors has been declared insolvent;(ii)when the licensee, or any of his associates, or partners, or promoters or Directors has been convicted of an offence involving moral turpitude, fraud, or any economic offence.(iii)When the licence of any of the associates, or partners, or promoters, Directors has been cancelled by the Commission.(iv)When the licensee, or any of his associates, or partners, or promoters or Directors has been found guilty for non-compliance of any of the provisions of the Act or the rules or the regulations made thereunder or an order made by the Appropriate Commission.
